Custom, Excise & Service Tax Tribunal
Kolkata-Ii vs Carnation Industries Ltd on 21 February, 2024
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.1
Service Tax Miscellaneous Application No.77539 of 2019
&
Service Tax Appeal No.75980 of 2015
Cross Objection No.75845/2015
(On behalf of Revenue)
(Arising out of Order-in-Appeal No.05-06/ST-II/Kol./2015 dated 19.06.2015 passed
by Commissioner (Appeals) of Service Tax, Kolkata)
Commissioner of Service Tax, Kolkata
180, Shantipally, Rajdanga Main Road, Kolkata-700107
Appellant
VERSUS
M/s Carnation Industries Limited
Mouza, Rauta, Kaijuri, PO-Uluberia, Howrah-711316
Respondent
APPERANCE :
Shri P.K.Ghosh, Authorized Representative for the Appellant None for the Respondent CORAM:
HON'BLE MR.ASHOK JINDAL, MEMBER (JUDICIAL) HON'BLE MR.K.ANPAZHAKAN, MEMBER (TECHNICAL) Misc. Order No.75084/2024 FINAL ORDER NO.75321/2024 DATE OF HEARING : 21.02.2024 DATE OF DECISION : 21.02.2024 Per K.Anpazhakan :
The Appellant-Revenue has prayed for withdrawal of their appeal in terms of litigation policy vide Board's instruction being F.No.390/Misc./116/2017-JC dated 22.08.2019.
2. Accordingly, the prayer of the Revenue is allowed and the appeal is dismissed as withdrawn under National Litigation Policy.
3. Miscellaneous application for additional submission in Cross Objection is disposed off. Cross Objection is also disposed off (Pronounced in the open court.) (Ashok Jindal) Member (Judicial) (K.Anpazhakan) mm Member (Technical)